High Courts07 Aug 2002
Aparna Ashram Vs Director of Income Tax
Delhi High Court · (2002) 124 TAXMAN 436
COURT ARCHIVE
Delhi High Court judgments, 2002
2,113 judgments · page 45 of 106
High Courts07 Aug 2002Dismissed
Raj Sudha Towers (P) Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · (2002) 101 DLT 174
Delhi Municipal Corporation Act, 1957 — Section 116, 116(2), 119, 120, 120(1)Specific Relief Act, 1963 — Section 41
High Courts07 Aug 2002
MI Khan and Co. Vs Union of India (UOI)
Delhi High Court · (2002) 08 DEL CK 0136
Arbitration Act, 1940 — Section 30, 33
High Courts07 Aug 2002
Dharampal Premchand Ltd. Vs Ganpati Wood Products
Delhi High Court · (2002) 08 DEL CK 0127
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts07 Aug 2002
FE Engineering and Consultancy Pvt. Ltd. and Another Vs LG Cable Ltd. and Another
Delhi High Court · (2002) 08 DEL CK 0101
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 14, 2, 49, 6
High Courts07 Aug 2002Dismissed
Saghir Ahmad and Another Vs Jamia Millia Islamia University
Delhi High Court · (2002) 08 DEL CK 0097
Contempt of Courts Act, 1971 — Section 2Penal Code, 1860 (IPC) — Section 307
High Courts07 Aug 2002Dismissed
Delhi Transport Corprn. and Another Vs Nirmala and Others
Delhi High Court · (2003) 1 ACC 389 : (2003) ACJ 1300 : (2003) 103 DLT 121
Motor Vehicles Act, 1988 — Section 140, 163A, 163B, 168
High Courts07 Aug 2002
Aparna Ashram Vs Director of Income Tax (Exemptions) and Another
Delhi High Court · (2002) 177 CTR 87 : (2002) 258 ITR 401
Income Tax Act, 1922 — Section 33AIncome Tax Act, 1961 — Section 142(1), 144, 264
High Courts07 Aug 2002Dismissed
Raman Kumar Maggo Vs State of Delhi
Delhi High Court · (2002) 99 DLT 561
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 324, 366, 376
High Courts07 Aug 2002Allowed
Cdr. Shekhar Singh and Arun Anand Vs Mr. N.K. Wahi Sh. B.T. Gokhaleingh Vs The State, Govt. of NCT of Delhi and Mr. N.K. Wahi
Delhi High Court · (2003) 113 CompCas 293
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts06 Aug 2002Dismissed
The Management of Mother Dairy, Patparganj, Delhi Vs Shri P.K. Kaushal and The Presiding Officer, Labour Court
Delhi High Court · (2002) 64 DRJ 451 : (2003) 96 FLR 767 : (2003) 1 LLJ 239
Constitution of India, 1950 — Article 311(2)
High Courts06 Aug 2002
Dr. Raj Bir Singh Daryan Vs The Sub-Divisional Magistrate and Another
Delhi High Court · (2002) 08 DEL CK 0291
High Courts06 Aug 2002Dismissed
Mohd. Shakir Vs Lt. Governor and Others
Delhi High Court · AIR 2003 Delhi 42
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 397, 415, 417, 430
High Courts06 Aug 2002Dismissed
Forum for Justice and Peace, Regd. and Another Vs Videsh Sanchar Nigam Limited and Others
Delhi High Court · (2002) 08 DEL CK 0283
Constitution of India, 1950 — Article 14, 143(1), 19(1), 19(6), 21Contract Act, 1872 — Section 70Telegraph Act, 1885 — Section 4, 4(1)
High Courts06 Aug 2002Dismissed
State Bank of India Vs The United Commercial Bank Ltd. and Others
Delhi High Court · AIR 2003 Delhi 284
Contract Act, 1872 — Section 72Negotiable Instruments Act, 1881 (NI) — Section 131, 85A
High Courts06 Aug 2002
Hari Singh (Deceased) (Through LRs) Vs S.S. Jogi Etc.
Delhi High Court · (2002) 08 DEL CK 0259
Delhi Rent Control Act, 1958 — Section 50Transfer of Property Act, 1882 — Section 53A
High Courts06 Aug 2002Dismissed
K.L. Gulati Vs Union of India (UOI) and Others
Delhi High Court · (2002) 08 DEL CK 0258
Administrative Tribunals Act, 1985 — Section 14, 29Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(11), 14(3), 27(2)Central Civil Services (Pension) Rules, 1972 — Rule 48A
High Courts06 Aug 2002
Ghan Shyam Vs Presiding Officer Labour Court
Delhi High Court · (2002) 08 DEL CK 0255
High Courts06 Aug 2002Dismissed
Sh. Ram Singh Vs Sh. P.K. Jain and Others, Presiding Officer, Industrial Tribunal No. 1, Tis Hazari Courts, Delhi, D.C.M. Limited, Proprietor and Bhim Singh Laxman Singh
Delhi High Court · (2003) 1 SLJ 116
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2IIndustrial Disputes Act, 1947 — Section 10, 10(1), 2, 33(2), 33A
High Courts06 Aug 2002Dismissed
Sh. Pritam Singh Vs Sh. P.K. Jain and Others, Presiding Officer, Industrial Tribunal No. 1, Tis Hazari Courts, Delhi, D.C.M. Limited, Proprietor and Bhim Singh Laxman Singh
Delhi High Court · (2002) 08 DEL CK 0250
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 2IIndustrial Disputes Act, 1947 — Section 10, 2, 33(2), 33A